2026:HHC:18698

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

              Arbitration Case No.  : 216 of 2025

Reserved on :08.05.2026

                               Decided on    : 20.05.2026

Rajender Kumar …Petitioner

Versus

National Highway Authority of India & Anr.

…Respondents

The Hon’ble Mr. Justice Virender Singh, Judge.

Whether approved for reporting?

1  

Yes.

For the petitioner    :   Ms. Madhurika Sekhon Verma,

Advocate.

For the respondents: Ms.   Shreya   Chauhan,  

Advocate, for respondent No.1.

Mr. Tejasvi Sharma, Additional

A.G., for respondent No. 2.

Virender Singh, Judge

Petitioner­Rajender   Kumar,   has   filed   the

present application under Section 29(A) of the Arbitration

and Conciliation Act, 1996 (hereinafter referred to as ‘the

Act’), against the order dated 11.01.2023, passed by the

Divisional Commissioner, Mandi, (hereinafter referred to as

‘the learned Arbitrator)  in case No.  620/2018, titled as

‘Rajender   Kumar   Versus   National   Highway   Authority   of

1

Whether Reporters of local papers may be allowed to see the judgment? Yes.

2 2026:HHC:18698

India & Anr.’ (Petition­cum­appeal under Section 3 (G) 5 of

the National Highway Act, 1956). 

2. The present application has been filed, on the

ground, that the land of the applicant was acquired for the

purpose of widening/four­laning of National Highway 21.

3. It is the further case of the applicant that his

case, along with the other connected cases, was taken up

on 11.01.2023, and the case was listed for evidence of the

applicant.

4. The order passed by the learned Arbitrator is

stated to be bad, as, without any fault on the part of the

applicant, mandate of arbitration has been terminated, and

the case has been ordered to be kept in abeyance. 

5. It is the further case of the applicant that the

learned Arbitrator is required to refer the matter to this

Court for extension of time, instead of keeping the case in

abeyance, as, the proceedings are required to be completed

within six months.

6. According   to   the   applicant,   he   could   not

approach this Court for extension of time, due to the fact

that his wife was unwell and was under treatment with PGI

Chandigarh.

3 2026:HHC:18698

7. On the basis of above facts, a prayer has been

made to extend the time, with a direction to the Arbitrator

to decide the matter in a time bound manner.

8. When put to notice, the application has been

contested by respondent No. 2, on the ground, that Section

29(A) of the Act provides time limit for arbitral award.  In

the present case, arbitral award could not be passed within

twelve months and thereafter, no extension of time has

been sought by either of the parties.

9. Prayer   for   extension   of   time   has   also   been

opposed on the ground that the delay does not deserve any

indulgence   and   as   such,   a   prayer   has   been   made   to

dismiss the application.

10. In nutshell, it is the case of respondent No. 2

that   the   applicant   has   failed   to   make   out   a   case   for

extension of time, in the present application, which, has

been filed after a delay of more than two years.

11. The Hon’ble Supreme Court in a case reported

as  Tata Sons Pvt. Ltd. (Formerly TATA Sons Ltd.) vs.

Siva Industries and Holdings Ltd. And others, 2023 (1)

SCALE 793, has discussed the provisions of Section 29 (A)

4 2026:HHC:18698

of the Act.  Relevant paragraphs 24 & 26 of the judgment,

are reproduced as under:­ 

“24  The   provisions   of   Section   29A,   as   originally

introduced   into   the   statute,   mandated   that   all

awards  shall  be  made   within  a   period   of  twelve

months from the date on which the arbitral tribunal

enters upon the reference. The explanation clarified

when the arbitral tribunal would be deemed to have

entered   upon   the   reference,   namely,   the   date   on

which the arbitrator has received written notice of

the   appointment.   The   mandatory   nature   of   the

provisions of Section 29A(1) and their application to

all arbitrations conducted under the Act, domestic or

international commercial, was evident from the use

of the word “shall”. In terms of Section 29A(4), in

case   the   arbitral   award   was   not   rendered

within   the   twelve   or   eighteen   month   period

as   the   case   may   be,   the   mandate   of   the

arbitrator(s) would stand terminated, unless on

an application made by any of the parties, the

court extended time on sufficient cause being

shown.

xxxx. xxx… xxx..

26.  Sub­section   (3)   of   Section   29A   empowers

parties, by consent, to extend the period specified in

sub­section (1) for making the award by a further

period not exceeding six months. Thereafter, if the

award   is   not   made   within   the   period   which   is

specified in sub­section (1) or the extended period

specified   in   sub­section   (3),   the   mandate   of   the

arbitrator   shall   terminate   unless   the   court   has

extended the period either prior to or after the expiry

of   the   period   so   specified.  In   other   words,   the

timeline of twelve months for making       the

award   (in   matters   other   than   international

commercial   arbitration),   is   qualified   by   the

consensual   entrustment   to   the   parties      under

sub­section (3) to extend the period by six months

5 2026:HHC:18698

after which the court is empowered in terms of sub­

section   (4)   to   extend   the   period   for   making   the

award. The submission of the second respondent is

that the provisions of sub­section (3) and sub­section

(4) must also apply to an international commercial

arbitration.   This   would   merit   close   scrutiny.   The

legislature   has   not   expressly   excluded   the

applicability of sub­sections  (3) and  (4) of Section

29A to an international commercial arbitration. But,

at the same time, it must be noticed that the

rationale underlying sub­section (3) is to ensure

that despite the stipulation of twelve months

for   the   making   of   an   arbitral   award   in   the

domestic context, parties may by consent agree

to an extension of time by a further period of

six months. Such an extension of six months is

envisaged in the case of a domestic arbitration

since there is a mandate that the award shall

be made within a period of twelve months. A

further extension has, however, been entrusted

to   the   court   in   terms   of   sub­section   (4)   of

Section 29A. However, insofar as an international

commercial   arbitration   is   concerned,   the   statutory

regime is clear by the substantive part of sub­section

1 of Section 29A in terms of which the timeline of

twelve months for making an arbitral award is not

applicable   to   it.   In   an   international   commercial

arbitration, the legislature has only indicated that

the   award   should   be   made   as   expeditiously   as

possible and that an endeavour may be made to

dispose   of   the   matter   within   a   period   of   twelve

months from the completion of pleadings.”

(emphasis supplied)

12. The   applicant   is   before   this   Court,   under

Section  29A  (4)  of   the   Act.     The   relevant   provisions   of

Section 29A of the Act, are reproduced, as under:

6 2026:HHC:18698

“29A. Time limit for arbitral award. —  (1)

The award in matters other than international

commercial arbitration shall be made by the

arbitral   tribunal   within   a   period   of   twelve

months   from   the   date   of   completion   of

pleadings under sub­section (4) of section 23.

Provided   that   the   award   in   the   matter   of

international   commercial   arbitration   may   be

made   as   expeditiously   as   possible   and

endeavor   may   be   made   to   dispose   of   the

matter within a period of twelve months from

the date of completion of pleadings under sub­

section (4) of section 23.

(2) If the award is made within a period of six

months   from   the   date   the   arbitral   tribunal

enters upon the reference, the arbitral tribunal

shall   be   entitled   to   receive   such   amount   of

additional fees as the parties may agree.

(3) The parties may, by consent, extend the

period specified in sub­section (1) for making

award for a further period not exceeding six

months.

(4) If the award is not made within the period

specified   in   sub­section   (1)   or   the   extended

period   specified   under   sub­section   (3),   the

mandate   of   the   arbitrator(s)   shall   terminate

unless the Court has, either prior to or after

the expiry of the period so specified, extended

the period:

Provided that while extending the period under

this   sub­section,   if   the   Court   finds   that   the

proceedings   have   been   delayed   for   the

reasons   attributable   to   the   arbitral   tribunal,

then,   it   may   order   reduction   of   fees   of

arbitrator(s) by not exceeding five per cent. for

each month of such delay:

Provided   further   that   where   an   application

under sub­section (5) is pending, the mandate

of the arbitrator shall continue till the disposal

of the said application: 

7 2026:HHC:18698

Provided also that the arbitrator shall be given

an opportunity of being heard before the fees

is reduced.

(5) The extension of period referred to in sub­

section (4) may be on the application of any of

the   parties   and   may   be   granted   only   for

sufficient   cause   and   on   such   terms   and

conditions as may be imposed by the Court.

(6) While extending the period referred to in

sub­section (4), it shall be open to the Court to

substitute one or all of the arbitrators and if

one or all of the arbitrators are substituted, the

arbitral   proceedings   shall   continue   from   the

stage already reached and on the basis of the

evidence and material already on record, and

the arbitrator(s) appointed under this section

shall   be   deemed   to   have   received   the   said

evidence and material.

(7) In the event of arbitrator(s) being appointed

under this section, the arbitral tribunal thus

reconstituted   shall   be   deemed   to   be   in

continuation   of   the   previously   appointed

arbitral tribunal.

(8)   It   shall   be   open   to   the   Court   to   impose

actual   or   exemplary   costs   upon   any   of   the

parties under this section.

(9) An application filed under sub­section (5)

shall   be   disposed   of   by   the   Court   as

expeditiously as possible and endeavour shall

be   made   to   dispose   of   the   matter   within   a

period of sixty days from the date of service of

notice on the opposite party.”

13. The bare perusal of sub­clause (4) of Section

29A   of   the   Act   demonstrates   that   the   period   can   be

extended either prior to or after the expiry of the period, so

specified.  Meaning thereby, the time limit for passing the

8 2026:HHC:18698

arbitral award can be extended by this Court, even after

the expiry of the period, so specified, in Section 29A (1) and

(3) of the Act

14. The provisions of Section 29A (4) and (5) have

elaborately been discussed by the Hon’ble Supreme Court

in  its  recent decision in  Rohan Builders (India) Private

Limited versus Berger Paints India Limited, reported in

(2025) 10 Supreme Court Cases 802.   Relevant paras­19

to 23 of the said judgment, are reproduced, as under:

“19.   Rohan   Builders   (India)   (P)   Ltd.   v.   Berger

Paints India Ltd. 2023 SCC OnLine Cal 2645,

highlights   that   an   interpretation   allowing   an

extension   application   post   the   expiry   period

would encourage rogue litigants and render the

timeline for making the award inconsequential.

However,   it   is   apposite   to   note   that   under

Section 29­A(5), the power of the court to extend

the time is to be exercised only in cases where

there is sufficient cause for such extension. Such

extension is not granted mechanically on filing of

the   application.   The   judicial   discretion   of   the

court   in   terms   of   the   enactment   acts   as   a

deterrent against any party abusing the process

of   law   or   espousing   a   frivolous   or   vexatious

application. Further, the court can impose terms

and   conditions   while   granting   an   extension.

Delay, even on the part of the Arbitral Tribunal,

is   not   countenanced   {H.P.   Singh   v.   Northern

Railways,   2023   SCC   OnLine   J&K   1255}.   The

first   proviso   to   Section   29­A(4)   permits   a   fee

reduction of up to five per cent for each month of

delay attributable to the Arbitral Tribunal.

20. Lastly, Section 29­A(6) does not support the

narrow interpretation while deciding an of the

expression "terminate". It states that the court

extension   application   under   Section   29­A(4)   ­

9 2026:HHC:18698

may substitute one or all the arbitrators. Section

29­A(7)   states   that   if   a   new   arbitrator(s)   is

appointed,   the   reconstituted   Arbitral   Tribunal

shall   be   deemed   to   be   in   continuation   of   the

previously   appointed   Arbitral   Tribunal.   This

obliterates  the need to file a fresh application

under   Section   11   of   the   A&C   Act   for   the

appointment   of   an   arbitrator.   In   the   event   of

substitution   of   arbitrator(s),   the   arbitral

proceedings   will   commence   from   the   stage

already reached. Evidence or material already

on record is deemed to be received by the newly

constituted   tribunal.   The   aforesaid   deeming

provisions   underscore   the   legislative   intent   to

effectuate   efficiency   and   expediency   in   the

arbitral   process.   This   intent   is   also

demonstrated  in Sections  29­A(8)  and 29­A(9).

The  court  in  terms  of  Section  29­A(8)  has  the

power to impose actual or exemplary costs upon

the   parties.   Lastly,   Section   29­A(9)   stipulates

that   an   application   for   extension   under   sub­

section   (5)   must   be   disposed   of   expeditiously,

with the endeavour of doing so within sixty days

from the date of filing.

21. As per the second proviso to Section 29­A(4),

the mandate of the Arbitral Tribunal continues

where   an   application   under   sub­section   (5)   is

pending. However, an application for extension

of period of the Arbitral Tribunal is to be decided

by the court in terms of sub­section (5), and sub­

sections (6) to (8) may be invoked. The power to

extend   time   period   for   making   of   the   award

vests with the court, and not with the Arbitral

Tribunal.   Therefore,   the   Arbitral   Tribunal   may

not   pronounce   the   award   till   an   application

under d Section 29­A(5) of the A&C Act is sub

judice before the court. In a given case, where an

award is pronounced during the pendency of an

application for extension of period of the Arbitral

Tribunal,   the   court   must   still   decide   the

application under sub­section (5), and may even,

where an award has been pronounced, invoke,

when required and justified, sub­sections (6) to

(8), or the first and third proviso to Section 29­

A(4) of the A&C Act.

10 2026:HHC:18698

22. While interpreting a statute, we must strive

to give meaningful life to an enactment or rule

and avoid cadaveric consequences that result in

unworkable   or   impracticable   scenarios.   26   An

interpretation which produces an unreasonable

result is not to be imputed to a statute if there is

some other equally possible construction which

is acceptable, practical and pragmatic.

23. In view of the above discussion, we hold that

an application for extension of the time period for

passing an arbitral award under Section 29­A(4)

read with Section 29­A(5) is maintainable even

after   the   expiry   of   the   twelve­month   or   the

extended six­month period, as the case may be.

The   court   while   adjudicating   such   extension

applications will be guided by the principle of

sufficient cause and our observations in para 19

of the judgment.”

(Self emphasis)

15. The term ‘sufficient cause’ has nowhere been

defined in the Act, however, ‘sufficient cause’ means the

situation   or   the   reason,   which   is   beyond   the   ordinary

control of the litigant/parties to the proceedings. 

16. In this case, a feeble attempt has been made by

the   applicant   to   demonstrate   that   there   was   ‘sufficient

cause’ for not moving the application, when the mandate

was terminated, on 11.01.2023.   The present application

has  been  filed  on 10

th

  July,   2025,  i.e.  after  a lapse  of

almost   2

½  years   from   the   date   of   termination   of   the

mandate.

17. In   the   present   case,   the   applicant   has   half­

heartedly   mentioned   the   cause   for   moving   the   present

11 2026:HHC:18698

application, as alleged ailment of his wife and according to

him, she was under treatment in PGI Chandigarh.  Neither

any details have been mentioned, nor, any documentary

proof of the same has been annexed.  If such type of plea is

accepted to extend the period to conclude the arbitration

proceedings,   then,   there   would   be   no   end   to   the

proceedings, as every litigant would approach to the Court,

with a prayer to extend the time, as and when, he deems fit

to do so, the same would be against the legislative intent in

enacting Section 29­A of the Act.

18. It   is   no   longer   res   integra   that   the   term

‘termination’ as mentioned in Section 29­A(4) of the Act, is

to be considered in the broader context of the provision.

The ‘termination’, as per Section 29­A(4) of the Act, must

not   be   considered   absolutistic,   as,   a   window   has   been

provided   by   the   legislature,   by   adding   the   proviso   to

Section 29(5) of the Act, where the time can be extended

only   for   sufficient   cause.     When   the   legislature,   in   its

wisdom, has qualified the term ‘sufficient cause’ with the

word ‘only’, then, the ‘sufficient cause’ is to be interpreted

in view of  the scheme of Section 29­A.    The  extension

cannot be granted merely on the filing of an application

12 2026:HHC:18698

and it has to be kept in mind that the judicial discretion of

the Court, in terms of the enactment, acts as a deterrent,

against any party abusing the process of law or espousing

a frivolous or vexatious application.

19. At   the   cost   of   repetition,   if   the   scheme   of

Section 29­A of the Act, is seen, then, initially the timeline

is twelve months, which can be extended with the mutual

consent of the parties and thereafter, time can be extended

only on ‘sufficient cause’.

20. While deciding the application for extension of

time, this Court has to see the fact, as to whether, the

applicant is able to make out a case, which falls within the

definition of ‘sufficient cause’ for extension of time, as the

legislative intent to expeditious resolution should be kept

in mind, which is the fundamental principle.

21. As   held   in   the   preceding   paras,   if   the

application is allowed, merely on the asking of the party,

then, there would be no end to the litigation and the object

of Section 29­A of the Act would be defeated by allowing

the application, which is filed after a long gap of time.

22. The   learned   counsel   appearing   for   the

applicant, in the present case, has also relied upon the

13 2026:HHC:18698

decision of this Court, reported as “Arb. Case No. 21 of

2026, decided on 06.05.2026 , titled as  Kapoor Singh

and others Versus National Highways Authority of India

and another”, the same is not applicable to the facts and

circumstances of the present case, as the mandate was

terminated   on   02

nd

  August,   2025,   and   thereafter,   the

petitioner approached this Court, that too, on the ground

of   administrative   exigency,   which,   as   per   the   decision

taken   in  Kapoor   Singh’s  case   (supra),   falls   within   the

definition of ‘sufficient cause’.

23. So far as, “Arbitration Case No. 215 of 2025,

decided   on   25.07.2025,   titled   as   “Rajender   Kumar

Versus National Highway Authority of India & Anr. ”, is

concerned,   neither   the   issue   with   regard   to   ‘sufficient

cause’ has been raised in the said case, nor considered.  As

such, no benefit could be derived by the applicant from the

above   decision.     Moreover,   in   view   of   the   decision   of

Hon’ble Supreme Court in  Rohan Builders’  case (supra),

wherein, it has been held that the power of the Court to

extend the time is to be exercised only in case where there

is ‘sufficient cause’ for such extension, no benefit could be

14 2026:HHC:18698

derived by the petitioner, on the basis of the decisions of

this Court, relied upon, as referred to above.

25. In view of the decision of the Hon’ble Supreme

Court in  Rohan Builders’  case (supra), the decisions of

this Court are not liable to be taken into consideration, as

a   Division   Bench   of   this   Court,   in   case   reported   as

“Samriti Gupta and another Versus State of H.P. and

others, Indian Law Reports (H.P. Series) 2016 (1) page

403”, has held as under:­

“13.Before parting, we may clarify that the judgment in

Arti Gupta  case (supra) was rendered by the Hon’ble

Full Bench of this Court and would normally in absence of

any  judgment   to   the   contrary   by  the   Hon’ble  Supreme

Court   be   binding   on   this   Bench   and   in   case   of   any

difference of opinion would be required to be referred to a

larger Bench.  However, no such reference is necessary if

the Hon’ble Supreme Court has given a decision in the

matter because as soon as the Hon’ble Supreme Court

gives its decision all decisions of the High Court on the

point are overruled.  (Reference in this regard is given to

D.D. Basu Commentary on the Constitution of India,

8

th

 Edition and to the judgment of the Hon’ble Supreme

Court in D.C.M. vs. Shambhu, AIR 1978 SC 8).

14.Even   otherwise,   Article   141   of   the   Constitution

provides that the law declared by the Hon’ble Supreme

Court shall be binding on all courts within the territory of

India.   Therefore, once the Hon’ble Supreme Court has

decided the issue by passing a reasoned order, a fortiori,

the ratio decidendi declared in the said decision would be

binding on all the Courts in the Country for giving effect to

it while deciding the lis of the same nature.  All the Courts

are under legal obligation to take note of the said decision

and decide the lis in conformity with the law laid down

therein.”

15 2026:HHC:18698

26. In   view   of   the   discussion   made   above   and

considering the decision of Hon’ble Apex Court in  Rohan

Builders’  case (supra), this Court is of the view that the

applicant   is   not   able   to   bring   out   his   case   within   the

purview of ‘sufficient cause’, to exercise the jurisdiction,

vested in this Court, to extend the time to conclude the

arbitration proceedings.

27. Consequently,   the   present   application   is

dismissed.  

    (Virender Singh)

20

th

 May, 2026               Judge

    (Pramod Kumar)